(1)The State Government may by notification in the official Gazette, regulate or prohibit in any forest or waste land-(a)the breaking up or clearing of land ;(b)the pasturing of cattle ; or(c)the firing or clearing of the vegetation ;when such regulation or prohibition appears necessary in the public interest for any of the following purposes :(i)for protection against storms, winds, rolling stones, floods and avalanches;(ii)for the preservation of the soil on the ridges and slopes and in the valleys of hilly tracts, the prevention of landslips or of the formation of ravines and torrents, deposit thereon of sand, stones or gravel;(iii)for the maintenance of a water-supply in springs, rivers and tanks ;(iv)for the protection of public roads, public bridges, railways and other lines of communication;(v)for the preservation of the public health.
